Section 30 in The Cochin Port Trust Employees (Recruitment, Seniority, and Promotion) Regulations, 2010
30. Interpretation.
- In the application of these Regulations all the instructions of the Central Government as amended from time to time which are not contrary to any of the provisions of these Regulations and all instructions issued from time to time by the Central Government which cover matters not specifically covered will be followed. Where a doubt arises as to the interpretation of any of these Regulations, the matter shall be referred to the Chairman for a decision [whose decision thereon shall be final and binding.] [Inserted by Notification No. G.S.R. 644(E), dated 30.6.2016 (w.e.f. 28.10.2010).].
